- No religious instruction shall be provided in any educational institution wholly maintained out of the State Funds.Nothing as noted above shall apply to an educational institution which is administered by the State but has been established under any endowment or trust which requires that religious instruction shall be imparted in such institution.No person attending any educational institution recognised by the State or receiving aid out of State funds shall be required to take part in any religious instruction that may be imparted in such institution or to attend any religious worship that may be conducted in such institution or on any premises attached thereto unless such person, or, if such person is a minor, his guardian has given his consent thereto.(Article 28 of the Constitution of India, 1950).Grants from public funds are given on the principles of strict religious neutrality and no preference is shown to any school on the ground that any particular religious doctrines are taught or are not taught therein.(Government notification No. 194-E., dated the 29th January, 1915, Section IV., B. 3.).
